B GOPU Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Both these writ petitions raise common issues and grounds as against the impugned action taken against the petitioners, hence, both these writ petitions are taken up together and disposed of by this common order.

(2.) The petitioners herein were Post Graduate Degree Holders and came to be appointed as Draftsman having been selected by Tamil Nadu Public Service Commission on 21.10.2009. In 2011, their probationary period was declared in the said post and they have also passed necessary departmental tests. In 2013, the petitioners' names were included in the regular panel for promotion to the post of Senior Draftsman from the feeder category post of Land Records Draftsman and they were promoted on the basis of the empanelment on 14.06.2013. The petitioners have also joined the promotional post viz., Senior Draftsman on 26.06.2013.

(3.) According to the petitioners, before granting promotion as Senior Draftsman, employees need to undergo basic survey training at Tamil Nadu Survey Training Centre, situated at Orathanadu, Thanjavur District, for a period of 28 days, in accordance with the service rules. However, without sending the petitioners for training, they were promoted as Senior Draftsman.